Allahabad High Court
Vineet Chaudhary vs Atul Sexena S.S.P. Sambhal on 24 February, 2023
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- CONTEMPT APPLICATION (CIVIL) No. - 1405 of 2016 Applicant :- Vineet Chaudhary Opposite Party :- Atul Sexena S.S.P. Sambhal Counsel for Applicant :- Jitendra Singh Hon'ble Prakash Padia,J.
List has been revised but nobody is present on behalf of the applicant though learned Standing Counsel is present.
From perusal of the record, it is clear that either the order of this court has been complied with or the parties have lost their interest to proceed with the matter.
In the circumstances, it is needless to keep pending this contempt application.
Accordingly, the present contempt application is dismissed.
Since nobody is present on behalf of the applicant, it is open to the applicant to file application for recall of this order within two months, in case the matter is still survive.
Order Date :- 24.2.2023 Ashish Pd.